- (1.) Having satisfied with the reasons mentioned above, we are of the opinion that it would be just and proper to order restoration of the name of the Company in the Register of Companies.
(2.) The Company shall file all the pending financial statements and annual returns with ROC as per the Act and Rules made thereunder besides filing an affidavit stating that the Company was not involved in money laundering activities during demonetization period or any unlawful activities during the relevant period. Further we direct the applicant company to pay the cost of Rs.20,000 ( Rupees Twenty thousand Only) which has to be paid to the Registrar of Companies as per the procedure prescribed for incurring the expenses for processing the file for restoring the Company in the register of ROC. Accordingly, the application is allowed.
(3.) The ROC is directed to restore the Company in the Register of Companies. The applicant is directed to place this order with ROC within 30 days from the date of receipt of this order. 4. Accordingly the Company Petition No. CP/27/(252) / 2018 stands disposed of.;